BELA HITESH BHATT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally. By an order dated 21st March, 2013, the parties were put to notice that the matter may be disposed of finally at the admission stage itself. We, accordingly, heard the petition finally.

(2.) The petitioner, who has presented the petition and appeared in person, seeks an order to quash and set aside the action of respondent No.4, the Appropriate Authority and Medical Officer under the Preconception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994, sealing her sonography machine on 6th February, 2013.

(3.) As the petitioner appears in person, we requested Mr. Amit K. Desai, a senior counsel to appear as amicus curiae. We must, at the outset, express our appreciation for the valuable assistance rendered by him so willingly.